PRALHAD BALKRISHNA BALGHARE Vs. SURYAKANT BALKRISHNA BALGHARE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally.

(2.) The Petitioners ' Defendants take exception to a judgment and order dtd. 27/10/2023 passed by the learned District Judge, Pune in Misc. Civil Appeal No.221 of 2022, whereby the appeal preferred by the Petitioners came to be dismissed affirming the order dtd. 11/4/2022 passed by the learned Civil Judge, Sr. Division, Pune in RCS No.2034 of 2019, thereby restraining the Petitioner ' Defendant No.2 from selling, transferring, assigning or alienating the suit property on the basis of Gift Deed dtd. 25/4/2013 and 17/6/2013 in any manner, till further orders.

(3.) The background facts leading to this Petition can be stated, in brief, as under :